High Courts12 Oct 1966Dismissed
Mammu Vs The Commissioner, Tellicherry Municipality and Another
High Court Of Kerala · (1967) KLJ 407
Constitution of India, 1950 — Article 19, 19(1)(g)
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,518 of 2,714
High Courts10 Oct 1966
P.M. Mohammed Meerakhan Vs Commissioner of Income Tax, Kerala, Ernakulam
High Court Of Kerala · AIR 1967 Ker 143 : (1967) 63 ITR 729
Income Tax Act, 1922 — Section 2(4)Income Tax Act, 1961 — Section 2(13)
High Courts07 Oct 1966Allowed
City Theatres (P.) Ltd., Thampanoor, Trivandrum Vs Sales Tax Officer, 1st Circle, Trivandrum
High Court Of Kerala · AIR 1967 Ker 221 : (1967) 20 STC 6
Central Sales Tax Act, 1956 — Section 10, 10A, 8(3)Constitution of India, 1950 — Article 20(2)Criminal Procedure Code, 1898 (CrPC) — Section 403
High Courts07 Oct 1966
Pylee Vs The Tax Recovery Officer and Another
High Court Of Kerala · AIR 1968 Ker 64
Income Tax Rules, 1962 — Rule 11
High Courts05 Oct 1966Allowed
Koya Vs Additional Income Tax Officer, Calicut and Another
High Court Of Kerala · (1967) KLJ 715
Constitution of India, 1950 — Article 226, 32
High Courts05 Oct 1966Dismissed
V. Ratna Shenoy Vs S.A. Prabhu and Others
High Court Of Kerala · AIR 1967 Ker 233 : (1967) CriLJ 1517 : (1966) 10 KLJ 1037
Criminal Procedure Code, 1898 (CrPC) — Section 204(1), 204(1A), 256(1)
High Courts04 Oct 1966Dismissed
P.D. Paul Vs The Tahsildar, Chittoor and Another
High Court Of Kerala · AIR 1967 Ker 239
Kerala Land Tax Act, 1961 — Section 2(1), 5Kerala Plantations (Additional Tax) Act, 1960 — Section 3(1)(5)
High Courts03 Oct 1966
Plantation Corporation of Kerala, Ltd. Vs Purushothaman Nair (K.) (retired Industrial Tribunal) and Others
High Court Of Kerala · (1967) 1 LLJ 503
Industrial Disputes Act, 1947 — Section 10A
High Courts30 Sept 1966Dismissed
Issac Vs N.S. Dhar and another
High Court Of Kerala · (1966) KLJ 990
Criminal Procedure Code, 1898 (CrPC) — Section 173(2)Penal Code, 1860 (IPC) — Section 408, 477A
High Courts28 Sept 1966Allowed
K. Thankachan and Others Vs Regional Transport Authority, Alleppev and Others
High Court Of Kerala · (1966) 09 KL CK 0014
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 44(2), 58
High Courts26 Sept 1966Allowed
Mathai Mathew and Others Vs Canara Industrial and Banking Syndicate Ltd. and Others
High Court Of Kerala · AIR 1967 Ker 174
High Courts23 Sept 1966
Seshan (V.) (Manager, Umayal Weaving Establishment No. 2 Factories) Vs Inspector of Factories
High Court Of Kerala · (1967) 2 LLJ 423
Factories Act, 1948 — Section 2, 92
High Courts23 Sept 1966Dismissed
Moidu Vs Sales Tax Officer, Special Circle, Cannanore and Another
High Court Of Kerala · (1967) KLJ 406
General Sales Tax Act, 1125 — Section 24(2)
High Courts22 Sept 1966
Sree Ramaiah Venkiteshiah and Co Vs Sundareswaran and Others
High Court Of Kerala · (1967) KLJ 237
Evidence Act, 1872 — Section 101, 11, 114, 35, 65(e)Negotiable Instruments Act, 1881 (NI) — Section 118, 118(a), 118(g), 78, 8
High Courts22 Sept 1966Allowed
Varandarapally Panchayat Vs Cochin Malabar Estates Ltd.
High Court Of Kerala · AIR 1967 Ker 175
Travancore-Cochin Panchayat Rules, 1951 — Rule 123, 125, 56
High Courts20 Sept 1966
Alphonse Ligouri Vs Official Liquidator
High Court Of Kerala · (1967) 37 CompCas 138
Banking Companies Act, 1949 — Section 45B, 45C, 45C(3), 45C(4)Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58
High Courts20 Sept 1966Allowed
K. Moideenkutty Vs Sales Tax Officer
High Court Of Kerala · (1967) 11 KLJ 306 : (1967) 19 STC 302
Constitution of India, 1950 — Article 226
High Courts16 Sept 1966Allowed
P. Kunhalumma and Others Vs Income Tax Officer, B. Ward, Calicut
High Court Of Kerala · AIR 1967 Ker 173
Income Tax Act, 1922 — Section 18A(9)Income Tax Act, 1961 — Section 273
High Courts16 Sept 1966
Kunhalaumma and Others Vs Income Tax Officer Calicut
High Court Of Kerala · (1968) 68 ITR 840
Income Tax Act, 1922 — Section 18A
High Courts14 Sept 1966Dismissed
Bavajee Fakkir Muhammed and Another Vs The State of Kerala and Another
High Court Of Kerala · AIR 1967 Ker 282 : (1967) CriLJ 1641
Criminal Procedure Code, 1898 (CrPC) — Section 439, 523Foreign Exchange Regulation Act, 1947 — Section 19A, 19D, 19G